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[Cites 0, Cited by 0] [Section 31] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 31(2) in Securities and Exchange Board of India (Listing Obligations and Disclosure Requirements) Regulations, 2015

(2)The listed entity shall ensure that hundred percent of shareholding of promoter(s) and promoter group is in dematerialized form and the same is maintained on a continuous basis in the manner as specified by the Board.